B. S. SELVAKUMAR Vs. V. SUBRAMANIAN

JUDGEMENT

(1.) This Revision Petition has been filed to set aside the order dated 20.11.2020 in R.E.P.No.54 of 2018 in O.S.No.97 of 2003 pending on the file of the III Additional District Court Salem.

(2.) The 4th respondent/Judgment Debtor No.4 is the revision petitioner herein.

(3.) O.S.No.97 of 2003 had bee filed by the plaintiff V.Subramanian, who is the 1st respondent herein against three defendants namely, Krishnan, Shanmugam and L.S.P. Refined Oil Company represented by its Proprietor Krishnan seeking recovery of a sum of Rs.6,12,200/-together with interest and for costs.